VISHAL TOTALA Vs. STATE OF GOA

JUDGEMENT

(1.) These revision applications are at the instance of accused nos. 4, 6 and 7 challenging the order dtd. 6/12/2021 below application Exh.D-6 in Sessions Case (Ors.) No. 53 of 2018.

(2.) By the impugned order the learned Sessions Judge has refused to discharge the applicants from the offence punishable under Sec. 370A of IPC.

(3.) According to the prosecution, the applicants along with the original accused no.5 were found taking massage in Sevanta Salon and Spa from girls who were allegedly trafficked. During the course of the raid, it was found that the applicants were lying naked and were receiving massage from the girls. It is in these circumstances that the FIR came to be registered against the applicants and others and after investigation a chargesheet has been filed.